Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 37] [Entire Act] State of Andhra Pradesh - Subsection Section 37(2) in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984 (2)All offences under this Act shall be cognizable but bailable in the manner provided by Code of Criminal Procedure, 1973.
